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Judgment
4 paragraphs · 125 wordsC. Hari Shankar, J
Learned Senior Counsel for both parties in these cases inform that the Arbitral Tribunal, to arbitrate on the disputes between the parties, is in the process of being constituted, and that each of the parties have appointed their respective arbitrators, who are in the process of appointing a third arbitrator.
They suggest, ad idem, that these petitions could be disposed of by treating them as applications under Section 17 of the Arbitration and Conciliation Act, 1996 for decision by the learned Arbitral Tribunal.
Accordingly, these petitions stand disposed of with liberty to the petitioners to agitate them as applications under Section 17 before the learned Arbitral Tribunal once the Arbitral Tribunal is constituted and enters on the reference.